Section 130(3) in The Constitution of Jammu and Kashmir
(3)Notwithstanding anything in sub-section (1), the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may by order remove from office the Chairman or any other member of the Commission if the Chairman or such other member, as the case may be -(a)is adjudged an insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)is, in the opinion of Governor, unfit to continue in office by reason of infirmity of mind or body.
